MOHD. IZHAR ALEEM & ANR. Vs. THE STATE

JUDGEMENT

(1.) By this petition filed under Sec. 438 read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Cr. P.C.), the petitioner is seeking anticipatory bail in FIR No. 417/2016 under Sec. 3/14 Child Labour Act and 75, 79 of Juvenile Justice Act and Sec. 16, 17, 18 of Bonded Labour System Act, at Police Station Khajuri Khas, Delhi.

(2.) Upon an information about child labour in the area of Khajuri Khas, a meeting chaired by SDM, HQ/NE Seelampur, Delhi, Officials of Delhi Labour Department, Delhi Police and Members of NGO - "Justice Ventures India Trust" was held on 18.05.2016 and consequently decided to conduct raid on 19.05.2016 to rescue the children. During the rescue operation 8 children / bonded labourers were rescued from manufacturing units of ladies Bindi. SDM, HQ/NE, SeelamPur, vide his written order directed the police to registered an FIR under the aforesaid sections. Medical examination of the rescued children was conducted, statements under Sec. 161 of Cr. P.C. recorded and as per order of CWC, all the children were handed over to Officer in charge of Sanskar Ashram, Dilshad Garden, Delhi. Statement of rescued children were recorded under Sec. 164 of Cr. P.C. on 24.05.2016 before the court of learned Metropolitan Magistrate, Karkardooma Courts, Delhi.

(3.) The petitioners apprehending their arrest in the aforesaid case moved an anticipatory bail before the court of learned Additional Sessions Judge, Karkardooma, Delhi, which was dismissed vide order dated 16.06.2016. Hence, the petitioners are before this court for seeking anticipatory bail.